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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Odisha - Subsection

Section 275(4) in Orissa Municipal Act, 1950

(4)If immediately action is necessary, the Executive Officer shall himself before giving such notice or before the period of such notice expires, slop or cut down the said tree or branch thereof or fence off a part of any road or take such other temporary measures as he thinks fit to prevent danger, and the cost of so doing shall be recoverable form the owner of the tree in the manner provided in Section 345.